Section 102 in Haryana Co-operative Societies Rules, 1989
102. Enforcement of charge.
- Sections 52 and 131(1). - (1) Without prejudice to any other mode of recovery provided in the Act or these Rules, the Registrar or any person subordinate to him empowered by the Registrar in this behalf on the application of a Co-operative Society make an order directing the payment of any debt or outstanding demand due to the society by any member or ex- member or deceased member by sale of the property or any interest thereon, which is subject to a charge under section 52 or section 53 :Provided that no order [shall be] [Added by Haryana Notification No. S.O.5/H.A. 22/1984/Ss. 131 and 14A/2007. Dated 19.1.2007.] issued under this rule unless the member, past member or the nominee, heir or legal representative of the deceased member, has been served with a notice in the manner given in rule 103.(2)The procedure for sale of property or any interest thereon under sub-rule (1) shall be the same as laid down in rule 104.
